USMAN KURIKKAL O.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure (for short, 'the Cr.P.C.' hereinafter), to quash all further proceedings in C.C.No.1963/2012 on the files of the Judicial First Class Magistrate Court, Chittur.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the 2nd respondent and the learned Public Prosecutor.

(3.) I have perused the relevant documents, including the judgment of the Hon'ble Supreme Court in Vijay Kumar Ghai and Others v. State of West Bengal and Others reported in [2022 KHC 6328], with reference to paragraph No.42 therein.